Section 35 in The National Capital Region Planning Board Rules, 1985
35. Procedure for sanctioning grants-in-aid.
(1)(a)Unless in any case the Board directs otherwise, every order sanctioning a grant shall indicate whether it is recurring or non-recurring in nature and specify clearly the object for which it is given and the conditions, if any, attached to the grant. In the case of nonrecurring grants for specific objects, the order shall also specify the time limit within which the grant or each instalment of it is to be spent.(b)An order for the payment of a grant-in-aid should be so worded that there is a specific direction for the payment of a specified sum and should be distinguishable from an order approving a proposal for a grant-inaid.(2)(a)Only so much of the grant shall be paid during any financial year as is likely to be expended during the year. In the case of grants for specific works or services such as buildings, water supply schemes and the like, payments should be authorised according to the needs of the work. It shall be ensured that money is not drawn in advance of requirements. A rush for payments of these grants in the month of March should be avoided.(b)Where grant-in-aid involves one time payment it should be paid, as far as possible, before the end of December. In any case, rush towards payments of such grants in the last quarter of the financial year should be avoided.(3)Before a grant is paid to any local authorities, urban development authorities, housing boards or such other authorities of the State Governments and Union territory administration., the Board shall invariably obtain the following set of audited statements of accounts of the authority concerned in order to see that grant-in-aid is justified by the financial position of the grantee and to ensure that previous grants, if any, was spent for the purpose for which it was intended :-(i)The receipt and payment accounts of the authority as a whole for the financial year;(ii)the income and expenditure accounts of the authority as a whole for the financial year and(iii)the Balance Sheet, if any, as at the end of the financial year for the authority as a whole.
